Section 6 in The Rajasthan Maharana Pratap University of Agriculture and Technology, Udaipur Act, 2000
6. Admission to the University.
(1)The University shall, subject to the provisions of this Act and the Statutes, be open to all persons:Provided that nothing in this section shall require the University to admit to any course of study any person who do not meet the prescribed academic standards for admission or to retain on the rolls of the University persons whose academic records are below the minimum standard required for the award of a degree or whose personal conduct is such as to be inimical to the purpose of the University or to the appropriate rights and privileges of other students and staff:Provided further that nothing in this section shall be deemed to require the University to admit to any course of study a larger number of students than can be accommodated in the available faculties of the University or of any particular college or Department as determined by the Academic Council.(2)Subject to the provisions under sub-section (1), the University shall reserve seats for Scheduled Castes, Scheduled Tribes and other categories specified by the Government or candidates from other States in India:Provided that no such person shall be entitled to be admitted to the University unless he or she meets the standards prescribed in respect of such candidates.
